SHIV LAL & ANOTHER Vs. STATE

JUDGEMENT

(1.) The instant criminal appeal has been preferred against the impugned judgment and order of conviction and sentence dated 22.1.1983 passed by IV Additional Session Judge, Allahabad in Session Trial No. 75 of 1982, State Vs. Shiv Lal and Two others, arising out of Case Crime No. 24 of 1981, under Section 302/34 IPC, P.S. Paschim Sarira, District Allahabad (now Kaushambi).

(2.) The appeal was admitted. Prayer for bail was allowed vide order dated 24.1.1983.

(3.) Mr. Rahul Mishra, learned Advocate appeared on behalf of the appellants. Mr. Mahendra Singh Yadav, learned AGA appeared on behalf of the State of U.P.